HIMA SOOD Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner is aggrieved by an order of the Central Administrative Tribunal (hereafter referred to as 'CAT') dated19.09.2014 which rejected her application - OA no.1752/2013. She had applied for the post of PGT (Biology) advertised by the Government of NCT of Delhi through the Delhi Subordinate Services Selection Board (hereafter referred to as 'DSSSB') being advertisement no.2/2010; the number of posts advertised were 12.

(2.) THE relevant facts are that the essential qualification for the post of PGT is a master's degree in the subject concerned from a recognized University. The rule states in this regard as follows: -

(3.) THE Government of NCT of Delhi resisted the application contending that though the advertisement generally mentioned that candidates with a post graduate degree in the concerned subject were eligible, the subjects in which the applicant/petitioner obtained post graduation, i.e., Micro Biology (in the petitioner's case) and other specialization such as Genetic and Bio Chemistry - in the case of others, could not be considered to have fulfilled the eligibility criteria. They relied upon the report of the expert committee constituted to examine this precise aspect. The report was submitted to the Government of NCT of Delhi, Directorate of Education. The Minutes of the meeting of the Select Committee were also produced before the CAT. The same reads as follows: -